K.J. ROHEE, C.L. PANGARKAR

71 recorded High Court judgment(s) · 2006–2008

Courts

Bombay High Court

DISMISSED	24
OTHERS DISPOSED OFF	23
ALLOWED	8
REJECTED	8
RULE ABSOLUTE	5
Admitted/Allwd/Granted/Rule Absolute	2
Dismissed/Rule Discharged	1

BHANUDAS S/O SAMPT MESHRAM v. STATE OF MAH. THRU PSO — Bombay High Court (2008-11-28)
MUKESH CHARAN GURUDEO v. THE STATE OF MAH.THR.PSO NAGPUR — Bombay High Court (2008-11-28)
MOHD. AZEEM S/O SHEIKH CHAND v. UNION OF INDIA THRU. MINISTRY OF EXTERNAL AFFAIRS and 2 ORS. — Bombay High Court (2008-11-27)
APMC,MALKAPUR, THR ITS CHAIRMAN,BULDHANA v. DIRECTOR GENERAL, ANTI CORRUPTION BUREAU MAH, STATE and 5 ORS. — Bombay High Court (2008-11-26)
YAKUBKHAN MOHMMAD KHAN PATHAN v. STATE OF MAH. — Bombay High Court (2008-11-25)
SANJAY S/O DIGAMBER JAIN v. STATE OF MAH. THRU. SECTY. and 2 ORS. — Bombay High Court (2008-11-25)
STATE OF MAH. THRU. P.S.O. GONDIA CITY v. JITENDRA @ NANA S/O JIWAN SATDEVE and 3 ORS. — Bombay High Court (2008-11-25)
SARDAR SULTANSINGH S/O SWARNASINGH SANDHU v. STATE OF MAH. THRU. SECTY. and 2 ORS. — Bombay High Court (2008-11-24)
MANOHAR MOTIRAM NAZANE (IN JAIL) v. STATE OF MAH. THRU. SECTY. and 2 ORS. — Bombay High Court (2008-11-24)
KUSHWAHKANT S/O UMAKANT WANNALWAR v. THE STATE OF MAH.THR.ITS SECY and 2 ORS. — Bombay High Court (2008-07-16)